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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Meghalaya - Subsection

Section 44(1) in Meghalaya Value Added Tax Act, 2003

(1)The Government may by a notification published in the Official Gazette provide for a Scheme of composition, subject to such conditions and restrictions as may be provided therein, of tax payable by those dealer who are engaged in the business of selling at retail any goods of merchandise.